Section 9A(2)(a) in Tamil Nadu Town and Country Planning Act, 1971

[Cites 0, Cited by 0] [Section 9A(2)] [Section 9A] [Entire Act]

(a)twelve persons appointed by the Government of whom -

(i)one shall be the Chairman;

(ii)one shall be the Vice-Chairman;

(iii)six shall be officers of the Government;

(iv)two shall be members of the State Legislature;

(v)one shall represent trade and industry in the Chennai Metropolitan Planning Area; and

(vi)one shall be the member-secretary.

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